Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41(4)] [Section 41] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 41(4)(c) in Kashmir and Jammu Universities Act, 1969

(c)A Statute passed by the University Council shall not become valid until assent thereto of Chancellor has been notified.